Supreme Court - Daily Orders
Grindwell Norton Ltd Employees ... vs Additional Labour Commissioner And ... on 14 August, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.19 COURT NO.14 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21917/2023
(Arising out of impugned final judgment and order dated 31-10-2022
in WA No. 640/2021 passed by the High Court of Karnataka at
Bengaluru)
GRINDWELL NORTON LTD EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
ADDITIONAL LABOUR COMMISSIONER AND APPELLATE
AUTHORITY & ORS. Respondent(s)
(IA No.151034/2023-CONDONATION OF DELAY IN FILING and IA
No.151033/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.151035/2023-EXEMPTION FROM FILING O.T. and IA
No.151037/2023-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)
Date : 14-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Aditya Sondhi, Sr. Adv.
Mr. Muralidharan Peshwa, Adv.
Mr. Sabarish Subramanian, AOR
Mr. Vishnu Unnikrishnan, Adv.
Mr. C Kranthi Kumar, Adv.
Mr. Naman Dwivedi, Adv.
Mr. Danish Saifi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
2. We do not find any ground to interfere with the judgment and order impugned in this petition.
3. Signature Not Verified The Special Leave Petition is, accordingly, dismissed.
Digitally signed by RADHA SHARMA Date: 2023.08.17 10:57:37 IST Reason: 14. The time fixed by the learned Single Judge of the High Court shall be adhered to by the Certifying Authority which will be hearing the matter, while deciding the matter.
5. Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) 2